High Courts09 Sept 1963
In Re: Salem
Andhra Pradesh High Court · AIR 1964 AP 271 : (1964) 1 ALT 227
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 15, 20, 22, 22(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
34,873 judgments · page 1,632 of 1,744
High Courts06 Sept 1963Dismissed
In Re: Chidra Lingamurthy and Others
Andhra Pradesh High Court · AIR 1964 AP 248 : (1964) CriLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 195, 207, 207A(7), 208Penal Code, 1860 (IPC) — Section 193, 195(1), 463, 471
High Courts06 Sept 1963Allowed
Taduri Gopala Krishna Rao and Others Vs Kodey Narayya (died) Kode Gangarao and Another
Andhra Pradesh High Court · AIR 1964 AP 528
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 16Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111
High Courts04 Sept 1963Allowed
N.P. Chengalraya Naidu Vs G.N. Pattabhi Reddi
Andhra Pradesh High Court · AIR 1964 AP 164
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Penal Code, 1860 (IPC) — Section 191Representation of the People Act, 1951 — Section 83, 83(1)
High Courts29 Aug 1963Allowed
State of Andhra Pradesh Vs Isukapalli Gangaraju and Others
Andhra Pradesh High Court · AIR 1964 AP 485
Limitation Act, 1908 — Article 120, 62
High Courts29 Aug 1963Allowed
Syed Mohiddin (died) and Another Vs Abdul Rahim and Others
Andhra Pradesh High Court · AIR 1964 AP 260
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts28 Aug 1963Dismissed
Salvari Vishwanadham Vs Mankali Venkatamma
Andhra Pradesh High Court · AIR 1964 AP 388
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts27 Aug 1963Dismissed
Narra Lingayya Vs Revenue Divisional Officer, Narsaraopet and Others
Andhra Pradesh High Court · AIR 1964 AP 433
Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 3(1), 4(1), 6, 6(1), 65Constitution of India, 1950 — Article 226
High Courts21 Aug 1963
S. Imam Peer Khadri Nooredaria Vs S. Khadija Bi and Others
Andhra Pradesh High Court · AIR 1965 AP 18
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Contract Act, 1872 — Section 213
High Courts21 Aug 1963Dismissed
Puthota Chinnamma Vs The Regional Deputy Director of Public Instruction, Guntur and Another
Andhra Pradesh High Court · AIR 1964 AP 277
Constitution of India, 1950 — Article 226, 26, 30
High Courts20 Aug 1963Dismissed
Bogam Papamma and Another Vs Kamatnam Lakshmamma
Andhra Pradesh High Court · AIR 1964 AP 297
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Evidence Act, 1872 — Section 115, 68Transfer of Property Act, 1882 — Section 8
High Courts19 Aug 1963Dismissed
Kolaparti Venkatareddi Vs Kolaparti Peda Venkatachalam
Andhra Pradesh High Court · AIR 1964 AP 465
Andhra Pradesh (Andhra Area) Hereditary Village Offices Act, 1895 — Section 3(1), 3(4), 5Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 6
High Courts19 Aug 1963Dismissed
A.R. Sethumadhavan, Proprietor, Central Cafe, Visakhapatnam and Others Vs Visakhapatnam Municipality and Another
Andhra Pradesh High Court · AIR 1964 AP 280
Constitution of India, 1950 — Article 14, 245
High Courts19 Aug 1963Dismissed
Sri Durga Rice and Baba Oil Mills Co. Nidubrole Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1964 AP 266 : (1964) 15 STC 676
Constitution of India, 1950 — Article 246, 254(2), 304
High Courts17 Aug 1963Dismissed
Gummadi Narayana Reddi and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · AIR 1964 AP 373
Constitution of India, 1950 — Article 14, 19(1), 245, 301, 305Hyderabad Agricultural Produce Markets Act, 1339 — Section 1, 2(1)
High Courts16 Aug 1963Dismissed
Sirsilk Ltd., Sirpur, Kaghaznagar Vs Regional Director, The Employees'' State Insurance Corporation, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1964 AP 291 : (1964) 9 FLR 365
Employees State Insurance Act, 1948 — Section 2(9), 40Factories Act, 1948 — Section 46Factories Rules — Rule 67
High Courts14 Aug 1963Dismissed
Sri Kanyaka Parameswari Salt Works Chatamatta Vs The Chief Inspector of Factories, Andhra Pradesh, Hyderabad and Another
Andhra Pradesh High Court · AIR 1964 AP 232 : (1964) 1 AnWR 47 : (1964) CriLJ 513 : (1964) 9 FLR 388
Factories Act, 1948 — Section 107(1), 15(3), 2, 38(1), 39
High Courts12 Aug 1963
In Re: Sri A. Gurubasappa, Advocate Rayadrug
Andhra Pradesh High Court · AIR 1964 AP 261
Advocates Act, 1961 — Section 35, 50, 50(4), 56, 56(1)Bar Councils Act, 1926 — Section 10, 11, 12, 13Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts09 Aug 1963Dismissed
In Re: Malepati Srihari Rao
Andhra Pradesh High Court · AIR 1964 AP 226 : (1964) CriLJ 507
Criminal Procedure Code, 1898 (CrPC) — Section 100, 253, 254, 256, 342
High Courts09 Aug 1963
M. Dodla Malliah and Others Vs The State of Andhra Pradesh and Land Acquisition Officer, Warangal
Andhra Pradesh High Court · AIR 1964 AP 216
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 48, 49Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2), 2(9)Court Fees Act, 1870 — Section 8